Mayur Prabhakar Desai vs University Grants Commission on 8 October, 2020

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Central Information Commission

Mayur Prabhakar Desai vs University Grants Commission on 8 October, 2020

Bench: Vanaja N Sarna

                           क य सुचना आयोग
                   CENTRAL INFORMATION COMMISSION
                            बाबा गंगनाथ माग
                           Baba Gangnath Marg
                       मुिनरका, नई द ली- 110067
                       Munirka, New Delhi-110067

                                            File no.: CIC/UGCOM/A/2019/601850
In the matter of:
Mayur Prabhakar Desai
                                                         ... Appellant
                                      VS
Central Public Information Officer,
University Grants Commission (UGC),
Western Regional Office, Ganeshkhind,
Pune- 411007, Maharashtra
                                                               ...Respondent

RTI application filed on : 03/09/2018 CPIO replied on : 02/11/2018 (After FAA's Order) First appeal filed on : 25/10/2018 First Appellate Authority order : 02/11/2018 Second Appeal dated : 11/01/2019 Date of Hearing : 07/10/2020 Date of Decision : 07/10/2020 The following were present:

Appellant: Not present Respondent: Shri Vinod Singh Yadav, Education Officer & CPIO, heard over phone Information Sought:

Appellant[file number: 47-1209/14(WRO)] and Mr. Sharad Apte [file number: 47-1261/14(WRO)] had been sanctioned Minor Research Project by UGC-WRO in January 2016. The appellant has sought the following information -

1. Provide the information regarding denial of releasing of research funds for the projects sanctioned by UGC-WRO.

Provide the copy of the communication sent by post or by e-mail to RJ College of Arts, Science and Commerce, Mumbai by UGC-WRO,for refusing the release of research funds for the said sanctioned projects. Grounds for Second Appeal The CPIO did not provide the desired information.

Submissions made by Appellant and Respondent during Hearing:

The Commission is in receipt of a letter from the appellant dated 24.09.2020 wherein he has mentioned that he is not interested in pursuing the matter due to the fact that he was unable to remove the deficiencies in his Second Appeal as was communicated to him by the Commission vide its letter dated 05.02.2019. The instant second appeal being related to two different RTI applications, he was directed to re-submit separate appeals for each of the RTI applications, which he failed to do.

Observations:

From the letter received from the appellant, it is clear that he is no longer interested in pursuing the above listed case as he was unable to remove the technical defect in his second appeal.

Decision:

The Commission accepts the request of the appellant and closes the case.

The matter is treated as withdrawn.

Vanaja N. Sarna(वनजा एन. सरना) Information Commissioner (सूचनाआयु ) Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011-26182594 / दनांक/ Date 2

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